Section 12(5) in The Maharashtra Underground Pipelines and Underground Ducts (Acquisition of Right of User in Land) Act, 2018
(5)In case of any land to which, in the opinion of the State Government, the provisions of sub-section (1) are applicable, the State Government may direct that the provisions of section 3 shall not apply, and, if it so directs, a declaration may be made under section 4 in respect of the land at any time after the date of publication of the notification under section 3.
